Andhra Pradesh High Court - Amravati
Dasa Sekhar vs State Of Ap on 12 July, 2019
HONOURABLE SRI JUSTICE D.V.S.S. SOMAYAJULU
CRIMINAL PETITION No.4060 of 2019
ORDER:
This Criminal Petition is filed, under Section 482 of the Code of Criminal Procedure, 1973, to quash the proceedings against the petitioner-accused in C.C. No.222 of 2019 on the file of the Court of Additional Judicial First Class Magistrate, Nandigama, for the offences under Sections 269, 270, 271, 273, 420, 418 IPC, Sections 5 and 22 of Cigarettes and Other Tobacco Products Prohibition, Advertisement and Regulation, Trade, Production Supply and Distribution Act, 2003.
2. Heard the learned counsel for the petitioner and learned Public Prosecutor for the respondent-State.
3. Both the counsels agree that this matter is squarely covered by the judgment of the single Judge in the batch petitions bearing Criminal Petition Nos.3731 of 2018 and others. The same was also followed in Criminal Petition No.1697 of 2019 and others by the learned single Judges of this Court.
4. In view of the fact that this matter is squarely covered by the earlier orders, the Criminal Petition is allowed and the proceedings against the petitioner in C.C. No.222 of 2019 on the file of the Court of Additional Judicial First Class Magistrate, Nandigama, for the offences under Sections 269, 270, 271, 273, 420, 418 IPC, Sections 5 and 22 of Cigarettes and Other Tobacco Products Prohibition, Advertisement and Regulation, Trade, Production Supply and Distribution Act, 2003, are 2 hereby quashed. As a sequel, the Miscellaneous Applications, if any pending shall stand closed.
__________________________ D.V.S.S. SOMAYAJULU, J Date: 12.7.2019 YS